LexSection 27 — Power of Reserve Bank to specify maximum amount of fees.
The Credit Information Companies (Regulation) Act, 2005.
The Reserve Bank may, specify, by regulations the maximum amount of fees leviable under sub-section (3) of section 14 for providing information to the specified users and for admissions of credit institutions or credit information companies as a member of a credit information company.Open in Lexace · Ask the AI about this section